Section 174(2) in The Gujarat Panchayats Act, 1993
(2)In particular, such order may provide for the delegation of powers relating to-(a)the registration of co-operative societies;(b)the approval of amendment to the byelaws of co-operative societies,(c)appeals arising out of non-admission of members in a co-operative society;(d)maintenance of register of co-operative societies.(e)change in the name or classification of a co-operative society.(f)permission to co-operative societies to enter into partnership(g)the calling of, or extending the period for the calling of annual general body meetings of co-operative societies;(h)the calling of a special general meeting of a co-operative society;(i)the disposal of surplus assets of co-operative societies in the event of their winding up;(j)direction for giving possession of books and papers of the co-operative societies to the successor chairman thereof.(k)Transfer of functions of State Government to panchayats.
